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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL  NO.  213 OF 2018

[@ SPECIAL LEAVE PETITION (CRL.) NO. 7877 OF 2014] PRATIMA DAS @ ARATI DAS                     Appellant(s)

                               VERSUS SUBUDH DAS                                   Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. The appellant approached this Court aggrieved by the  Judgment  dated  27.05.2014  passed  by  the  High Court of Gauhati in Criminal Revision Petition No. 396 of 2013.  The order in favour of the appellant under Section 125 Cr.P.C. granting maintenance at the rate  of  Rs.4000/-  per  month  from  the  month  of September, 2013, has been set aside, mainly on the ground that the appellant failed to prove that she was the wife of respondent – Subudh Das.  According to the appellant, the respondent had fathered three children in her though the same was denied by the respondent.    3. Hence, by order dated 28.02.2017, we directed the parties to go for a DNA test.  The report of the DNA has been forwarded to us.  It is reported that the

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respondent is the father of the three children born to the appellant.

4. In  the  above  circumstances,  we  set  aside  the impugned order passed by the High Court and restore the  order  dated  04.09.2013  passed  by  the Sub-Divisional Judicial Magistrate, Hojai, Sankardev Nagar in M.R. Case no. 99 of 2008 filed under Section 125 Cr.P.C.

5. The arrears as on today shall be paid within a period of four months from today.

6. In view of the above, this appeal is disposed of.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 01, 2018.

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ITEM NO.9               COURT NO.5               SECTION II                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (Crl.) No. 7877 of 2014 PRATIMA DAS @ ARATI DAS                            Appellant(s)                                 VERSUS SUBUDH DAS                                         Respondent(s) Date : 01-02-2018 This matter was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Azim H. Laskar, Adv.  

Mr. Sachin Das, Adv.  Mr. Amitabha Sinha, Adv.  Mr. Aditya K. Archiya, Adv.    

                   Mr. Abhijit Sengupta, AOR                     For Respondent(s) Mr. Manish Goswami, Adv.                      Mr. Rameshwar Prasad Goyal, AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)